NATIONAL INSURANCE CO. LTD. Vs. PHOOLO & ORS.

JUDGEMENT

(1.) None has been appearing on behalf of the respondents from the last six consecutive dates. So is the position today. The present appeal pertains to the year 2005.

(2.) Having no option, the instant appeal is being taken up for final disposal.

(3.) Instant appeal has been preferred against the impugned judgment dated 25.10.2004, whereby the ld. Tribunal, while adjudicating the petition under section 163-A of the M.V. Act, has considered the salary of the deceased as Rs.6,830/- per month.